SHIV KUMAR RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has filed this writ petition with a prayer for a direction upon the respondents to reconsider his case for recommendation of his name for appointment in IAS Cadre against the Non-State Civil Service for the vacancy of the year 2015 - 16. Petitioner has further prayed for a direction to send his name immediately without any further delay as his case may be considered by the Screening Committee for his appointment in IAS Cadre against the posts advertised by modified Notification dated 30.05.2016.

(3.) At the very outset, Mr. H.K. Mehta, learned AAG has raised the issue of maintainability of the instant writ petition. Learned AAG submitted that before delving into merits of the case, it would be proper to decide maintainability of the case as this writ petition under Article 226 of Constitution of India is not maintainable in view of catena of decision of this Court as well as of the Hon'ble Apex Court. Learned AAG submitted that petitioner could have approached before the learned Central Administrative Tribunal and instead of doing so, he has directly approached before this Court.